Section 150(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)The officer authorised by the State Government under sub-rule (2) of Rule 148 above shall fix a date or dates, time and place for hearing of the objections and shall publish a notice in Form C.G.M.V.R.-72 (N.S. IV) specifying the date or dates, time and place so fixed, not less than seven clear days before the date on which the first hearing of objections is to commence :-(a)in the Chhattisgarh Gazette;(b)by affixing a copy thereof on the notice boards-(i)in the office of the Collector of district in which area or route covered by the Scheme or part thereof lies;(ii)in the office of the Regional Transport Authority or Authorities within whose jurisdiction the area or route covered by the scheme or part thereof lies; and(c)in not less than one local newspaper in the Hindi language circulating in the area or route which is proposed to be covered by such scheme.
